Mr. Rajendrakumar S/O Narayanrao ... vs The State Of Maharashtra, Thr. Its ...
2022 Latest Caselaw 5018 Bom

                                                                                   1                                31.wp.7097.18.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

                                         WRIT PETITION NO.7097/2018
    Rajendrakumar S/o. Narayanrao Paunikar Vs. The State of Maharashtra and Ors.
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
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                         Shri Nitin Meshram, Advocate for the petitioner.
                         Ms K. R. Deshpande, A.G.P. for respondent(s)/State.


                                                   CORAM :                  A. S. CHANDURKAR &
                                                                            AMIT BORKAR, JJ.

                                                   DATED :                  06th JUNE, 2022.


                         .                        The essential challenge in the petition is to the

validity of Section 6(1) of the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 mainly on the ground that essential judicial function cannot be delegated.

2. Prima facie and subject to hearing petitioner, it appears that the issue involved in the present petition is covered by the judgment of the Hon'ble Apex Court in the case of District Collector, Satara and Anr. Vs. Mangesh Nivrutti Kashid reported in (2019) 10 SCC 166. It is also necessary to consider the said challenge in the light of Rai Sahib Ram Jawaya Kapur and Ors. Vs. The State of Punjab reported in AIR 1955 SC 549.

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3. In view of the aforesaid, it is necessary to consider the challenge raised by the petitioner. Hence, issue notice to the respondents, returnable after four weeks.

4. Ms K. R. Deshpande, learned A.G.P. waives notice for all the respondents.

                                          JUDGE                               JUDGE


                             RGurnule




Digitally signed byRANJANA
MANOJ MANDADE
Signing Date:08.06.2022
10:38